2020

Del HC | Directions issued to streamline working of Anti Human Trafficking Units pertaining to tracing missing children

Delhi High Court: A Division Bench of Manmohan and Sangita Dhingra Sehgal, JJ., while addressing a petition for a writ of habeas

Law School News Moot Court Achievements & Reports

Press Note | 1st AIU National Moot Court Competition 2020 held at RGNUL

Reported by Vijaya Singh

Case Briefs High Courts

Bom HC | “Person who pours kerosene on someone and sets him on fire has no right to say that he had no knowledge that it would cause death” – Conviction under S. 302 IPC upheld

Bombay High Court: A Division Bench of M.G. Sewlikar and T.V. Nalawade, JJ., upheld the decision of the trial court to convict

Law School News Moot Court Achievements & Reports

NLIU adjudged as Semi-finalists of 2nd SAARC Law Moot Court Competition

Reported by Vivek Badkur

Case Briefs High Courts

Raj HC | Court allows impleadment of petitioner; quashes trial court order of rejection of petition

Rajasthan High Court: Arun Bhansali J., quashed and set aside the order of the trial court since the trial court erred in

Case Briefs High Courts

Del HC | Trial Court’s view upheld as FSL Report establishes case of “sexual assault of minor” beyond any reasonable doubt

Delhi High Court: Vibhu Bakhru, J., while dismissing the present appeal upheld the decision of the trial court for offences charged under

Law School News Moot Court Achievements & Reports

NLUO adjudged Semi Finalists in 4th Ian Fletcher International Insolvency Moot 2020

Reported by Avinash Gautam

Cases Reported SCC Weekly

2020 SCC Vol. 1 January 14, 2020 Part 2

A tribute to Dr Shamnad Basheer: This article is a tribute to Dr Shamnad Basheer, an Indian legal scholar and founder of

Case Briefs High Courts

Tri HC | Non-progressive injury resulting in application of formula to calculate compensation held correct; appeal of insurance company rejected

Tripura High Court: Akil Kureshi, CJ., dismissed an appeal filed aggrieved by the order of the Motor Accident Claims Tribunal by the

Legislation Updates Rules & Regulations

Ministry of Minority Affairs notifies — The Waqf Properties Lease (Amendment) Rules, 2020

G.S.R. 126(E).—In exercise of the powers conferred by sub-section (1) of section 56 of the Waqf Act, 1995 (43 of 1995), the

Cabinet Decisions Legislation Updates

Cabinet approves — Constitution of an empowered “Technology Group”

Union Cabinet has approved the Constitution of an empowered “Technology Group”. Details Cabinet has approved the constitution of a 12-Member Technology Group

Law School News Moot Court Achievements & Reports

NLUO wins 6th DSNLU Moot Court Competition 2020

Reported by Avinash Gautam

Case Briefs Supreme Court

Members of subordinate judiciary can’t claim direct recruitment to the District judge post under quota meant for practicing advocates

Supreme Court: A 3-judge bench of Arun Mishra, Vineet Saran and S. Ravindra Bhat, JJ has held that members of the judicial

Cabinet Decisions Legislation Updates

Cabinet approves Constitution of 22nd Law Commission of India for a term of three years

The Union Cabinet has approved the Twenty-second Law Commission of India for a period of three years from the date of publication

Cabinet Decisions Legislation Updates

Breaking | Historic Bill | Cabinet approves — The Assisted Reproductive Technology Regulation Bill, 2020

Path-breaking measures taken to protect women’s reproductive rights

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT | NCLT’s order of barring an auditor for 5 years on grounds of misusing his position, held –Unsustainable

National Company Law Appellate Tribunal (NCLAT): The Bench comprising of Justice Jarat Kumar Jain (Judicial) and Balvinder Singh (Technical) and Dr Ashok

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Inclusion of a song in promo of a film but excluding it while exhibiting the movie amounts to – Unfair Trade Practice & Deficiency

National Consumer Redressal Commission (NCDRC): Justice V.K. Jain (Presiding Member) while dismissing the revision petition filed by Yash Raj Films with regard

Law School News Moot Court Announcements

SCC Times

Del HC | Directions issued to streamline working of Anti Human Trafficking Units pertaining to tracing missing children

Press Note | 1st AIU National Moot Court Competition 2020 held at RGNUL

Bom HC | “Person who pours kerosene on someone and sets him on fire has no right to say that he had no knowledge that it would cause death” – Conviction under S. 302 IPC upheld

NLIU adjudged as Semi-finalists of 2nd SAARC Law Moot Court Competition

Raj HC | Court allows impleadment of petitioner; quashes trial court order of rejection of petition

Del HC | Trial Court’s view upheld as FSL Report establishes case of “sexual assault of minor” beyond any reasonable doubt

NLUO adjudged Semi Finalists in 4th Ian Fletcher International Insolvency Moot 2020

2020 SCC Vol. 1 January 14, 2020 Part 2

Tri HC | Non-progressive injury resulting in application of formula to calculate compensation held correct; appeal of insurance company rejected

Ministry of Minority Affairs notifies — The Waqf Properties Lease (Amendment) Rules, 2020

Cabinet approves — Constitution of an empowered “Technology Group”

NLUO wins 6th DSNLU Moot Court Competition 2020

Members of subordinate judiciary can’t claim direct recruitment to the District judge post under quota meant for practicing advocates

Cabinet approves Constitution of 22nd Law Commission of India for a term of three years

Breaking | Historic Bill | Cabinet approves — The Assisted Reproductive Technology Regulation Bill, 2020

NCLAT | NCLT’s order of barring an auditor for 5 years on grounds of misusing his position, held –Unsustainable

16th Nani Palkhivala Memorial National Tax Moot Court Competition

Bom HC | A party seeking rectification cannot sleep over its rights; Rs 5 lakhs costs imposed on Adani Enterprise

Smriti Kalra 4th year NLSIU student on getting a training contract from Linklaters